Section 5(15) in Insolvency And Bankruptcy Code, 2016
(15)"interim finance" means any financial debt raised by the resolution professional during the insolvency resolution process period [or by the corporate debtor during the pre-packaged insolvency resolution process period, as the case may be] [Inserted by Act No. 26 of 2021.] [and such other debt as may be notified] [Inserted by Act No. 1 of 2020, dated 13.3.2020.];
